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[Cites 1, Cited by 1]

Allahabad High Court

Smt. Jadavati vs Ram Nath And 3 Others on 9 July, 2019

Author: Manoj Kumar Gupta

Bench: Manoj Kumar Gupta





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5136 of 2019
 

 
Petitioner :- Smt. Jadavati
 
Respondent :- Ram Nath And 3 Others
 
Counsel for Petitioner :- Manoj Kumar
 

 
Hon'ble Manoj Kumar Gupta,J.
 

The prayer made in the instant petition is for issuing direction to the trial court to decide Misc. Case No.84 of 2017 under Order- IX, Rule- 4 C.P.C. within a specified time frame.

A perusal of the order sheet reveals that the Court is vacant since 20 September, 2018.

In such view of the matter, this Court is not inclined to issue any direction, as prayed for in the instant petition, but leaves it open to the petitioner to make request before the District Judge for transfer of the proceedings to some other Court, so that the application is decided without any further delay.

The petition stands disposed of accordingly.

(Manoj Kumar Gupta, J.) Order Date :- 9.7.2019 Saif